[Cites 1, Cited by 0]
Madras High Court
P.Prabakaran vs The Regional Manager on 24 March, 2026
W.P(MD) No.6947 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 24.03.2026
CORAM
THE HON'BLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P(MD) No.6947 of 2026
P.Prabakaran ... Petitioner
Vs.
1.The Regional Manager
The Tamil Nadu State Transport Corporation (TNSTC) Madurai Region
Bye Pass Road
Madurai 625 016
2.The Managing Director
The Tamil Nadu State Transport Corporation (TNSTC) Madurai Region
Bye Pass Road
Madurai 625 016. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus directing the 2nd
respondent to consider the petitioner's representation dated 25.06.2025
and to direct the 2nd respondent to appoint the Petitioner on
compassionate ground in view of the death Mr.(late) Paulsamy,
commensurate with the qualification of the Petitioner.
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W.P(MD) No.6947 of 2026
For Petitioner : Mr.M.Madhuprakash
For Respondents : Mr.S.Ramachandara Pradeep,
Standing Counsel
ORDER
This writ petition has been filed seeking a Writ of
Mandamus directing the 2nd respondent to consider the petitioner's
representation dated 25.06.2025 and to direct the 2nd respondent to
appoint the Petitioner on compassionate ground in view of the death Mr.
(late) Paulsamy, commensurate with the qualification of the Petitioner.
2. Heard Mr.M.Madhuprakash, learned counsel for the
petitioner and Mr.S.Ramachandara Pradeep, learned Standing Counsel
appearing for the respondent Corporation.
3. With the consent of both the parties, the writ petition is
being disposed of at the admission stage itself.
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4. The case of the petitioner is that his father late.Paulsamy
while working as a Conductor in the respondent Corporation, died on
19.01.2014 and therefore, the mother of the petitioner made an
application for seeking compassionate appointment to the petitioner and
the petitioner also submitted a representation dated 25.06.2025 to the
second respondent requesting for compassionate appointment. However,
the said representation was stated to be still pending for consideration
and hence, the petitioner approached this Court by filling the present writ
petition.
5. Mr.S.Ramachandara Pradeep, learned Standing Counsel
appearing for the respondents submitted that the mother of the petitioner
had submitted an application as early as in the year 2016 seeking
compassionate appointment for herself and accordingly, her case was
considered and the name of the petitioner's mother was enrolled at serial
No.481, in the list of candidates eligible for compassionate appointment
and she would be provided with necessary appointment order, as and
when application comes up for consideration.
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6. Learned Standing Counsel contends that the question of
considering the claim of the petitioner for compassionate appointment at
this stage does not arise.
7. This Court carefully considered the submissions made on
either side and also perused the entire material on records.
8. The fact remains that the father of the petitioner passed
away while in service on 19.01.2014. Notwithstanding the claim made
by the mother of the petitioner, the petitioner also made a claim for
compassionate appointment by submitting representation dated
25.06.2025. Whether the petitioner is entitled to seek such compassionate
appointment or not? cannot be adjudicated by this Court, at this stage, as
the said issue has not been considered by the respondents and
representation dated 25.06.2025 submitted by the petitioner is pending
for consideration before the second respondent.
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9. In the circumstances, this Court is of the considered view
that it is not proper to go into the merits of the matter at this stage and of
the considered view that it would be appropriate to dispose of the writ
petition, by giving appropriate directions to respondents to consider and
take a decision on the representation submitted by the petitioner.
10. Accordingly, writ petition is disposed of directing the
second respondent to consider the representation dated 25.06.2025
submitted by the petitioner and pass appropriate orders as expeditiously
as possible, at any rate, within a period of six (6) weeks from date of
receipt of a copy of this order. No costs.
24.03.2026
Index : Yes / No
Internet : Yes / No
rm
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To
1.The Regional Manager
The Tamil Nadu State Transport Corporation (TNSTC) Madurai Region
Bye Pass Road
Madurai 625 016
2.The Managing Director
The Tamil Nadu State Transport Corporation (TNSTC) Madurai Region
Bye Pass Road
Madurai 625 016.
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MUMMINENI SUDHEER KUMAR, J.
RM
24.03.2026
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